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State of Andhra Pradesh - Section

Section 49B in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

49B. Compounding of offences, Central Act 2 of 1974. - (1) Notwithstanding anything contained in the Code of Criminal Procedure. 1973, any officer of an Electricity Utility specially empowered in this behalf by the State Government may accept from any consumer or person who committed or who is reasonably suspected of having committed an offence of theft of energy punishable under this Act, a sum of money by way of compounding for the offence as specified in the Table below and as may be modified by notification by Government from time to time.

Table
Nature of Service Rate at which the sum of money for Compounding tobe collected per KW/HP or part thereof for LT supply and per KVAof contracted demand for HT supply
1. Industrial Service2. Commercial Service3. Agricultural Service4. Other Categories Rs. 20,000/-Rs. 10,000/-Rs. 2,000/-Rs. 4,000/-
(2)On payment of the sum of money in accordance with sub-section (1), any person in custody in connection with that offence shall be set at liberty and no proceedings shall be instituted or continued against such consumer or person in any criminal Court.
(3)The acceptance of the sum of money for compounding an offence In accordance with sub-section (1) by the officer specially empowered in this behalf shall be deemed to amount to an acquittal within the meaning of Section 300 of the Code of Criminal Procedure, 1973.
(4)The compounding of an offence under sub-section (1) shall be allowed only once for any person or consumer.Explanation. - For the purposes of this Section, Section 39-A and Sections 49-C to 49-1, the word 'Electricity Utility' means a 'licensee' or 'license holder' under Section 14 of Andhra Pradesh Electricity Reform Act, (A.P. Act 30 of 1998) to transmit or supply energy.